HITAKARINI SAMAJ RAJAHMUNDRY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These three writ petitions pertain to the affairs of the Hitakarini Samaj, Rajahmundry and though raising different aspects for consideration, could conveniently be disposed of together and having been heard, are being disposed of by this common judgment.W.P.No.9964 of 1992:

(2.) The facts relevant and necessary for considering the issues arising in this writ petition, are as follows in brief:

(3.) The principal contention in the writ petition is that G.O.Ms No.642, Revenue (Endowments IV) Department, dated 14-7-9193 is invalid as it is barred by principles of promissory estoppel and violation of principles of natural justice. Integral to the said contention it is contended that as CG-Ms-No. 1133 proposed grant of exemption, the cancellation can only be done after giving an opportunity and that since a promise of exemption was made in G.O.Ms.No.1133, dated 23-8-1990, based on which the petitioner withdrew the writ petition in the Supreme Court, the Government is bound by principles of promissory estoppel from resiling from the promise contained therein and the issuance of the impugned G.O is thus invalid and non est.